JAMI PRASAD Vs. ADIKONDA BEHRA

JUDGEMENT

(1.) This Civil Revision Petition filed under Article 227 of Constitution of India, questioning the correctness of Order dtd. 9/4/2019 of learned Senior Civil Judge, Sompeta in I.A.No.01 of 2018 in O.S.51 of 2006.

(2.) These revision petitioners had filed I.A.No.01 of 2018 before the learned trial Court under Order I Rule 10 of C.P.C. read with Sec. 151 C.P.C seeking for their impleadment and the petition also contains the consequential amendments that could be brought in the plaint. Learned trial Court by the impugned Order dismissed the said petition and therefore this revision. Respondent Nos.1 to 26 in this revision are the plaintiffs in the suit. Respondent Nos.27 to 31 in this revision are the defendants in the suit.

(3.) 26 plaintiffs filed O.S.No.51 of 2006. 2nd plaintiff is Sri Jami Kurma Rao. He died on 22/8/2008 and it occurred during the pendency of the suit. His wife also died. He has sons and daughters and they are the revision petitioners herein and they seek their impleadment in the suit as plaintiffs 27 to 33.